RAJIV SEHGAL Vs. UMA KAKKAR

JUDGEMENT

(1.) The appeal in the present case, arises from an order passed by the learned District Judge, Family Court, Ambala, dismissing a petition filed by the appellant under Section 25 of the Guardian and Wards Act, 1890, for custody of the parties' minor sons Mritunjay Sehgal and Kartikay Sehgal.

(2.) Affidavit filed by Rajiv Sehgal S/o Vinod Kumar Sehgal (appellant) reads as follows: -

(3.) A relevant extract from the affidavit filed by Uma Kakkar-respondent, daughter of Sh. Krishan Gopal Kakkar, reads as follows:-